Section 9(3) in Andhra Pradesh (Andhra Area) Tenancy Act, 1956
(3)On the expiration of the period of lease referred to in sub-section (2) every such lease shall be renewable successively for a further minimum period of six years at a time. Every such renewal shall be governed by the same terms and conditions as under the original lease and be subject to the provisions of Sections 3 and 6.
